Karnataka High Court
Manjunatha K H vs The State Of Karnataka on 27 June, 2025
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NC: 2025:KHC:22595
CRL.P No. 2174 of 2022
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF JUNE, 2025
BEFORE
THE HON'BLE MS JUSTICE J.M.KHAZI
CRIMINAL PETITION NO. 2174 OF 2022
(482(Cr.PC) / 528(BNSS))
BETWEEN:
1. MANJUNATHA K H
S/O HUKRAPPA GOWDA
AGED ABOUT 36 YEARS
R/O THRINETRHA NILAYA
UDDANTHADKA HOUSE, PERALU POST
MANDEKOLU VILLAGE
SULLIA TALUK AND DISTRICT-574239
2. HUKRAPPA GOWDA
S/O LATE ITHAPPA GOWDA
AGED ABOUT 72 YEARS
Digitally OCC: AGRICULTURIST
signed by R/O THRINETRHA NILAYA
REKHA R UDDANTHADKA HOUSE,
Location: PERALU POST
High MANDEKOLU VILLAGE
Court of
Karnataka SULLIA TALUK AND DISTRICT-574239
3. SMT. LALITHA
W/O HUKRAPPA GOWDA
AGED ABOUT 62 YEARS
OCC HOUSEHOLD WORK
R/O THRINETRHA NILAYA
UDDANTHADKA HOUSE,
PERALU POST
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NC: 2025:KHC:22595
CRL.P No. 2174 of 2022
HC-KAR
MANDEKOLU VILLAGE
SULLIA TALUK AND DISTRICT-574239
...PETITIONERS
(BY SRI.P.B.UMESH, ADVOCATE FOR
SRI. R B DESHPANDE, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY DAKSHINA KANNADA WOMEN POLICE STATION
PUTTUR SUB DIVISION
DAKSHINA KANNADA-574 201
(REPRESENTED BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDINGS
BENGALURU-560 001)
2. SMT. KAVITHA K.B
W/O MANJUNATHA K.H
D/O BALANNA GOWDAR
AGED ABOUT 28 YEARS
C/O SANJEEV GOWDA
S/O B. KRISHNAPPA GOWDA
R/O MARILU HOUSE, KARIYALA RAOD,
DARBE POST, PUTTUR TALUK
D.K. DISTRICT-574201
...RESPONDENTS
(BY SRI.M.R.PATIL, HCGP FOR R1;
SRI.VENKATESH.S.ARABATTI, ADVOCATE FOR R2)
THIS CRL.P IS FILED U/S.482 CR.P.C BY THE ADVOCATE
FOR THE PETITIONER PRAYING TO QUASH THE ENTIRE
PROCEEDINGS IN C.C.NO.293/2020 PENDING ON THE FILE OF
THE PRINCIPAL CIVIL JUDGE AND JMFC, PUTTUR D.K.,
(CHARGE SHEETED FOR THE OFFENCES P/U/S.498-A R/W
SEC.34 OF IPC AND SEC.3 AND 4 OF DP ACT 1961 IN
CR.NO.25/2019 OF DAKSHINA KANNADA WOMEN POLICE
STATION, PUTTUR SUB DIVISION, D.K. DISTRICT.
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NC: 2025:KHC:22595
CRL.P No. 2174 of 2022
HC-KAR
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MS JUSTICE J.M.KHAZI
ORAL ORDER
Petitioner No.1/Accused No.1 and respondent
No.2/complainant as well as their respective learned
counsel are present.
under Section 482 of Cr.P.C, to quash the criminal
proceedings in C.C.No.293/2020, pending on the file of
Prl.Civil Judge and JMFC, Puttur, D.K., for the offences
punishable 498A r/w Section 34 of I.P.C and Sections 3
and 4 of Dowry Prohibition Act.
3. I.A.No.1/2025 is filed under Section 320(1) and
(8) r/w Section 482 of Cr.P.C., supported by joint affidavit
of accused No.1 and respondent No.2/complainant. A
certified copy of memorandum of petition filed under
Section 13B of Hindu Marriage Act, 1955, filed in
M.C.No.117/2024 is also produced.
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HC-KAR
4. The terms and conditions of settlement arrived
at between the parties stated in joint affidavit appended to
I.A.No.1/2025 are reads as under:
"1.That the Petitioners/accused has preferred the
above Criminal Petition challenging the impugned
criminal proceedings in C.C. No. 293/2020 on the
file of Prl. Civil Judge and JMFC, Puttur, D.K. (charge
sheeted for the offences punishable under Section
498A R/W 34 IPC and Sections 3 and 4 of Dowry
Prohibition Act 1961 in Crime No. 25/2019 of
Dakshina Kannada Women Police Station).
2. That now we, the petitioner No.1 and the
Respondent No.2/original complainant (the couple)
decided to separate from each other by dissolving
our marriage by filing mutual consent petition on
the advice of elders of family members and well-
wishers and thus we come to an amicable
settlement regarding all the disputes with the
petitioners herein. Accordingly we had filed MC
No.117/2024 on the file of Prl.Senior Civil Judge and
ACJM, Puttur, Dakshina Kannada under Section 13B
of Hindu Marriage Act 1955 to pass a judgment and
decree of divorce by mutual consent in favour of us
by dissolving our marriage. The certified copy of the
memorandum of petition is filed herewith and the
same may kindly be read as part and parcel to this
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HC-KAR
compounding application. It is submitted that in the
said petition I, Smt.Kavitha/Respondent No.2 herein
has undertaken and agreed to withdraw all the
allegations and complaints against petitioners herein
filed before the various courts of law including in CC
No.293/2020 which is pending before Hon'ble
Principal Civil Judge and JMFC Puttur. As
consequence, I, Smt. Kavitha/Respondent No.2
herein do not intend to proceed against the
petitioners in the above case. That the settlement
arrived between us is voluntary and without any
undue influence. Under these circumstances this
Hon'ble High Court may be pleased to permit us i.e.
the petitioners and respondent No 2/complainant to
compound the case by quashing the criminal
proceedings against the petitioners.
IT IS THEREFORE prayed that this Hon'ble High Court
may be pleased to permit us i.e. the Petitioners and the
Respondent No. 2/Complainant to compound the offence
and be pleased to quash the criminal proceedings against
the petitioners in C.C. No. 293/2020 on the file of Prl. Civil
Judge and JMFC, Puttur, D.K. (charge sheeted for the
offences punishable under Section 498A R/w 34 IPC and
Sections 3 and 4 of Dowry Prohibition Act 1961 in Crime
No. 25/2019 of Dakshina Kannada Women Police Station)
in the interest of justice.
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HC-KAR
5. Respondent No.2/complainant admit the
compromise and submits that she has no objection to
allow the petition. The terms and conditions of compromise
petition are legal and equitable. The same is accepted,
I.A.No.1/2025 is allowed and accordingly, following:
ORDER
(i) The petition filed under Section 482 of
Cr.P.C, is allowed.
(ii) The entire proceedings in C.C.No.293/2020
(Crime No.25/2019) on the file of Prl. Civil
Judge and JMFC, Puttur, D.K, is hereby
quashed.
(iii) The Registry is directed to send copy of
this order to the trial Court forthwith.
Sd/-
(J.M.KHAZI)
JUDGE
ASN
